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[Cites 0, Cited by 4] [Section 12(4)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4)(b) in The Foreign Contribution (Regulation) Act, 2010

(b)the person making an application for registration under sub-section (1) has undertaken reasonable activity in its chosen field for the benefit of the society for which the foreign contribution is proposed to be utilised;